RANJIT SINGH Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) THIS order will dispose of all the aforementioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 277 dated 15.06.2012, under Sections 420/467/468/471/120B IPC, registered at police station Sector 34, Chandigarh. I have heard learned counsel for the parties and have gone through the whole record including the impugned orders passed by learned Additional Sessions Judge, Chandigarh dismissing bail applications filed on behalf of the petitioners.

(2.) THIS Court while issuing notice of motion on 18.10.2012 passed the following order in Criminal Misc. No. M-33173 of 2012:-

(3.) THIS Court while issuing notice of motion on 03.11.2012 passed the following order in Criminal Misc. No.M-34114 of 2012:-